A.Joseph Sahaya Selvam vs The State Of Tamil Nadu
2021 Latest Caselaw 12258 Mad

                                                                           W.A.(MD)No.445 of 2019

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.06.2021

                                                        CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                         AND
                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                            W.A.(MD)No.445 of 2019
                                                         and
                                          C.M.P.(MD)No.4193 of 2019


                A.Joseph Sahaya Selvam                                         : Appellant
                                                          Vs.
                1.The State of Tamil Nadu,
                   Rep. by Secretary to Government,
                   Public Works Department,
                   Secretariate, Chennai.


                2.The Superintending Engineer,
                   Public Works Department,
                   Building (Construction & Maintenance) Circle,
                   Tirunelveli – 627 002.                                      : Respondent



                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,

                praying to set aside the order dated 05.02.2019, in W.P.(MD)No.159 of

                2019.

                                        For Appellant      : Mr.B.Tamilnidhi
                                        For Respondents : Mr.A.K.Manickam
                                                            Standing Counsel for Government
https://www.mhc.tn.gov.in/judis/

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                                                                               W.A.(MD)No.445 of 2019




                                                  JUDGMENT

*************** [Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

We have heard Mr.B.Tamilnidhi, learned Counsel appearing for

the appellant and Mr.A.K.Manickam, learned Standing Counsel for

Government appearing for the respondents.

2.This Writ Appeal by the writ petitioner is directed against the

order dated 05.02.2019, in W.P.(MD)No.159 of 2019.

3.The prayer sought for in the writ petition is to quash the

tender notice No.14, 2018-19 dated 06.12.2018 issued by the second

respondent and for a consequential direction to call for fresh tender.

4.The appellant herein has filed a miscellaneous petition in

C.M.P.(MD)No.4193 of 2019, wherein he has sought for impleadment of

the respondents 3 and 4, the fourth respondent being the successful

tenderer. However, it is submitted today that the proposed third

respondent has retired from service and fourth respondent is no more.

Further more, the tender itself has worked itself out. Therefore, we find

no reason to interfere with the impugned order.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.445 of 2019

5.Accordingly, this Writ Appeal stands dismissed. However,

there shall be no order as to costs. Consequently, the connected

miscellaneous petition is closed.

                                                              [T.S.S., J.]   &     [S.A.I., J.]
                                                                        23.06.2021
                Index              : Yes / No
                Internet : Yes / No
                MR

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Secretary to Government, State of Tamil Nadu, Public Works Department, Secretariate, Chennai.

2.The Superintending Engineer, Public Works Department, Building (Construction & Maintenance) Circle, Tirunelveli – 627 002.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.445 of 2019

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

MR

JUDGMENT MADE IN W.A.(MD)No.445 of 2019

23.06.2021

https://www.mhc.tn.gov.in/judis/